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[Cites 0, Cited by 0] [Section 55(3)] [Section 55] [Entire Act]

State of Tamilnadu - Subsection

Section 55(3)(ii) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(ii)for payment of all rent, rate and taxes, electricity charges which have already been approved and accepted by the Board or market committee, as the case may be.